High CourtsDivision Bench(2021) 11 SHI CK 0081

Daleep Kumar And Others vs State Of Himachal Pradesh And Others

High Court Of Himachal Pradesh · Decided on 25 November 2021

HON’BLE JUDGES
Mohammad Rafiq, CJ · Sabina, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Public Interest Litigation No.58 Of 2021

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Judgment

6 paragraphs · 199 words

Mohammad Rafiq, CJ

1.

This petition has been filed by petitioners, Daleep Kumar and Krishan Kumar, alleging therein the illegal mining and illegal felling of trees in Khad, Gram Panchayat Tunna, Post Office Jachh, Tehsil Chachiot, District Mandi, H.P.

2.

The allegations are that such illegal mining and felling of trees is taking place at the instance of respondent No.4. To substantiate the allegations, certain photographs have been placed on record by the petitioners.

3.

Having regard to the facts of the case, we require the petitioners to approach the Sub-Divisional Officer (Civil), Chachiot at Gohar, District Mandi, H.P., who shall have the site, in question, inspected and to prevent any illegal mining and illegal felling of trees, after due notice to respondent No.4, in accordance with law, after associating the petitioners as well as respondent No.4.

4.

The petitioners shall produce copy of the petition and requisite material, which they seek to rely upon alongwith copy of this order before the Sub-Divisional Officer (Civil), Chachiot at Gohar, District Mandi, H.P., within a period of three days from today.

5.

In view of the aforesaid directions, the petition is disposed of accordingly, so also pending miscellaneous application(s), if any.